Section 12 in The Bihar Municipal Election Rules, 2007
12. Notice inviting claims and objections.
(1)Simultaneously with the publication of the electoral roll under Rule 9 a notice shall be published in like manner in Form-1 as also at the places of publication of the draft roll and in one local Hindi newspaper and press notes may be issued by the Registration Officer in local newspapers, calling upon persons entered in the roll to lodge, in the manner herein prescribed, any objection they may have to make to the roll as published and calling upon persons claiming to be entered on the, roll to lodge their claim in the manner herein prescribed. Such notice shall specify for each ward the, Revising Authority to whom, the place at which and the time referred to in sub-rule (2) within which any such claim or objection may be preferred.(2)Every such claim or objection shall be made in the Form 2 or Form 3, whichever may be appropriate, within a period of 14 days from the date of publication of the electoral roll under Rule 9.(3)A claim or objection shall be addressed to the Revising Authority and shall either be presented to the Revising Authority specified in the notice referred to in sub-rule (2) or be sent by post to the Revising Authority so as to reach him within the said period.(4)A claim or objection which is not lodged within the period specified in or under sub-rule (2) or is lodged otherwise than in the manner herein prescribed or by a person not entitled to lodge the same, shall be rejected.
